VARINDER KUMAR AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this order, above mentioned two petitions would be disposed of as the petitioners have sought quashing of FIR No. 57 dated 14.4.2011, under Section 420, 467, 468, 471, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Moga City, District Moga and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioners has submitted that no criminal offence could be said to have been committed by the petitioners. In fact, deficiency in stamp duty had already been made up by petitioner Varinder Kumar Arora by depositing Rs. 2,17,525/- on 14.5.2009.

(3.) Learned State counsel, on the other hand, has opposed the petitions.